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Central Information Commission

Zakir Hussain vs Central Coalfield Limited on 31 October, 2018

                   CENTRAL INFORMATION COMMISSION
                      Baba Gang Nath Marg, Munirka,
                            New Delhi-110067
                                            F. No.CIC/CCFLT/A/2017/184664

Date of Hearing                      :   28.09.2018
Date of Decision                     :   01.10.2018
Appellant/Complainant                :   Shri Zakir Hussain
Respondent                           :   CPIO
                                         Chief Manager-Personnel/B & K
                                         Central Coalfields Limited
Information Commissioner             :   Shri Yashovardhan Azad
Relevant facts emerging from appeal:
RTI application filed on             :   15.06.2017
PIO replied on                       :   25.08.2017
First Appeal filed on                :   04.09.2017
First Appellate Order on             :   -
2ndAppeal/complaint received on      :   22.12.2017
Information sought

and background of the case:

Vide RTI application dated 15.06.2017, the appellant sought information following information:-

1. Detail of coal production/OB Removal of KMP from last two year Jan 2015 to June 2017.

2. Details of Band/Strike of KhasMahal project from joining of the present project officer and FIR lodge by project Authority and action taken by project authority in favour of the Company.

3. Details of Coal transportation/Dispatch of coal made by KMP to all resources /Place from Jan 2015 to June 2017. Daily wise/month wise.

4. Details status of present coal stock of KMP on the date of reply of RTI.

5. Details of road coal sale made by KMP through D.O holder/Road Sale and sale by you for personnel interest with conspiracy of Higher Authority from last two year Jan 2015 to June 2017. Daily wise/Month wise.

Sr. Surveyor (M)/AKKOCP furnished point wise reply as under:-

1. Coal production /OB removal of KMP/AKKOCP from Jan 15 to June 17 as per firm report is attached in annexure "A".

2. The matter does not relate to the department.

3. As per firm report monthly Coal transportation /dispatch of coal made by KMP/AKKOCP is attached in annexure "B".

4. As per firm report the Coal stock of AKKOCP as on 01.07.2017 is G-* = 1.51 Te. G-9 = 3.06 Te. G-10 = 6376.17 Te. W-IV = 0.01 Te.

5. The matter does not relate to the department.

Dissatisfied with response received from PIO, the appellant filed first appeal and same remained unheard. Feeling aggrieved as incomplete information provided, the appellant approached the Commission. Facts emerging in Course of Hearing:

Both the parties are present and heard. The appellant submits that the reply was incomplete. The respondent submits that the information sought was readily available on the website of CCL. It is further submitted that point no. 2 and 5 of the RTI application were found to be vague/hypothetical and no information as against the allegations contained in the aforesaid points was available. Despite opportunity, the appellant could not substantiate upon the issues alleged under point 5 and 2.

Decision:

After hearing the parties and perusal of record, the Commission finds that requisite information has been furnished. The statement of PIO is taken on record that there is no information on record w.r.t. the allegations/ averments made in point no. 2 and 5. The appeal is disposed of.

(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.

(R.P.Grover) Designated Officer